Section 55 in Visvesvaraya Technological University Act, 1994
55. Removal of difficulties.
(1)If any difficulty arises in giving effect to the provisions of this Act, the State Government may by order published in the official Gazette do anything which appears to it to be necessary for the purpose of removing the difficulty.(2)No order made under sub-section (1) shall be questioned in any court of law on the ground that no difficulty as is referred in the said sub-section existed or was required to be removed.(3)Every order published under this section shall, as soon as may be after its publication, be laid before both Houses of the State Legislature.(The above translation of the «±ÉéñÀégÀAiÀÄåvÁAwæPÀ «±Àé«zÁå®AiÀÄC¢ü¤AiÀĪÀÄ, , 1994 (1994 gÀPÀ£ÁðlPÀ C¢ü¤AiÀĪÀĸÀASÉå: 39 was published in the official Gazette (Extraordinary) Part IV2B dated 3-4-1995 as No.436 under clause (3) of the Article 348 of the Constitution of India).NotificationsBangalore dated 25th March 1998 [ED 2 UTV 98]In exercise of the powers conferred by sub-section (2) of section 1 of the Visvesvaraya Technological University Act, 1994 (Karnataka Act No. 39 of 1994), the Government of Karnataka hereby appoints the first day of April 1998 to be the date on which the said Act shall come into force.IIBangalore dated 1st September 1999 [ED 11 UTV 99]In exercise of the powers conferred by sub-section (4) of section 4 of the Visvesvaraya Technological University Act, 1994 (Karnataka Act 39 of 1994), the Government of Karnataka hereby specifies the First day of September, 1999, as the date for the purpose of sub-section (4) of section 4 of the said Act.IIIBangalore dated 1st September 1999 [ED 11 UTV 99]In exercise of the powers conferred by sub-section (2) of section 1 of the Visvesvaraya Technological University (Amendment) Act, 1999 (Karnataka Act 23 of 1999), the Government of Karnataka hereby appoints the first day of September, 1999 to be the date on which the said Act shall come into force.
